Mira Maity & Anr vs Ct-08 State Of West Bengal
2023 Latest Caselaw 1564 Cal

29      02.03.2023                      FA 140 of 2015
to
32
                                         Mira Maity & Anr.
                                                Vs.
Ct-08                                  State of West Bengal
                                                with
                                       FA 141 of 2015

                                   Smt. Radha Rani Maity & Ors.
ar                                              Vs.
                                       State of West Bengal
                                                with
                                       FA 142 of 2015

                                        Sarala Maity & Anr.
                                                Vs.
                                       State of West Bengal
                                                with
                                       FA 143 of 2015

                                        Sarala Maity & Anr.
                                                Vs.
                                       State of West Bengal


                        Mr. Sourav Kumar Mukherjee
                        Mr. Kaushik Chowdhury
                        Mr. Ishan Bhattacharya
                        Mr. Soumyodip Kanu
                                   ... For the Appellants

                        Mr. Soumitra Bandyopadhyay
                        Mr. Priyabrata Batabyal
                                    ... For the State



                        Mr.      Soumitra     Bandyopadhyay,        learned
                     counsel appearing for the State, has submitted
                     that   he   has   received    instruction    from   the
                     respondent authorities that an application for

review has been filed by the L.A Collector before the learned Additional District Judge, 2nd Court, Tamluk, Purba Medinipur for review of the order dated 30th June, 2014.

He further submits that the department of L.A Collector, Purba Medinipur, requires some more time to file a report with regard to the nature of the plot situated in Mouza- Ryne,

which is opposite to Gopalnagar Mouza, apparently are situated by the side of the road in between.

Mr. Bandyopadhyay submits that since the appeal is pending and the lower court record has arrived here, the learned Additional District Judge, 2nd Court, Tamluk, Purba Medinipur, is unable to decide the application for review. Since we are hearing the appeal, we permit Mr. Bandyopadhyay to file a Cross-Objection within two weeks from date urging the points that the respondent has taken the matter before the L.A Collector.

We direct the department of L.A Collector, Purba Medinipur, to provide all necessary details to Mr. Bandyopadhyay with regard to the queries raised on the earlier occasion by the adjourned date.

The concerned department of High Court shall supply certified copy of the judgment to Mr. Bandyopadhyay by 6th March, 2023 in order to enable him to file Cross-Objection The matter stands adjourned for two weeks.

(Uday Kumar,J.) (Soumen Sen, J.)